Madras High Court
M/S.Tdi International India P Ltd vs The Regional Executive Director on 20 July, 2017
Author: M. Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.07.2017
CORAM
The Honourable MR. JUSTICE M.DURAISWAMY
W.P.No.14061 of 2017
and W.M.P.No.15282 of 2017
M/s.TDI International India P Ltd [ Petitioner ]
rep Berry Son Kagoo
GM Sir Usman Court
F6, 1st Floor, O.NO.27 N. No.63
Eldams Road,
Alwarpet Ch-18
Regd.Off. 42 Rani Jhansi Road
New Delhi
Vs
1 The Regional Executive Director
Southern Region
Administrative Bldg.
Chennai International Airport
Chennai-600 027
2 The Airport Director
Airports Authority of India
Tirupati Airport
Renigunta Airport Road
Tirupati- 517 520
[ Respondents]
Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the Respondents to open all the financial bids including that of the Petitioner and grant the tender for advertising rights at Tirupati Airport to the Petitioner in the event the Petitioner is found to be the highest bidder (H-1).
For Petitioner : Ms.R.Maheswari
For Respondents : Fr.Xavier Arulraj, Senior Counsel
for M/s Arul Mary
ORDER
The learned counsel for the petitioner sought the permission of this Court to withdraw the writ petition, with liberty to challenge the order of rejection dated 18.07.2017, passed by the 2nd respondent viz., the Airport Director, Tirupati before the High Court of Andhara Pradesh. The learned counsel has also made an endorsement to that effect. The learned counsel for the petitioner further submitted that the respondents may be directed not to proceed further in the tender process till 24.07.2017, enabling the petitioner to challenge the order dated 18.07.2017 before the Andhra Pradesh High Court.
2. Fr.Xavier Arul, learned Senior Counsel appearing for the respondents submitted that he would instruct the respondents not to proceed further in the tender process till 24.07.2017 enabling the petitioner to challenge the order dated 18.07.2017 before the Andhra Pradesh High Court.
3. Recording the submission made by the learned counsel on either side, the writ petition stands dismissed as withdrawn. No costs. Connected miscellaneous petition is also dismissed.
20.07.2017 rg Note: Issue today To 1 The Regional Executive Director Southern Region Administrative Bldg.
Chennai International Airport Chennai-600 027 2 The Airport Director Airports Authority of India Tirupati Airport Renigunta Airport Road Tirupati- 517 520 M. DURAISWAMY,J.
rg W.P.No.14061 of 2017 20.07.2017